Rajasthan High Court - Jodhpur
Dhapu Kanwar vs State Of Rajasthan (2025:Rj-Jd:21903) on 7 May, 2025
Author: Kuldeep Mathur
Bench: Kuldeep Mathur
[2025:RJ-JD:21903]
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
JODHPUR
S.B. Criminal Writ Petition No. 1267/2025
1. Dhapu Kanwar D/o Roop Singh, Aged About 19 Years, R/o
Village Jethaniya, P.s. Shergarh, Tehsil Shergarh, District
Jodhpur.
2. Madan Singh S/o Prem Singh, Aged About 37 Years, R/o
Solankiyon Ki Dhani, Nimbo Ka Gaon, Balesar, P.s.
Balesar, Tehsil Balesar, District Jodhpur.
----Petitioners
Versus
1. State Of Rajasthan, Through Secretary, Home Ministry,
Secretariat, Jaipur (Rajasthan)
2. The Director General Of Police, Police Headquarters,
Jaipur, Rajasthan.
3. The Superintendent Of Police (Rural), Jodhpur (Raj)
4. The Sho, P.s. Dechu, District Jodhpur.
5. The S.h.o., Police Station Balesar, Jodhpur.
6. The S.h.o., Police Station Shergarh, Jodhpur.
7. Lakh Singh S/o Roop Singh, R/o Village Jethaniya, P.s.
Shergarh, Tehsil Shergarh, District Jodhpur.
8. Khet Singh S/o Khinv Singh, R/o Village Jethaniya, P.s.
Shergarh, Tehsil Shergarh, District Jodhpur.
9. Dalpat Singh S/o Birad Singh, R/o Village Jethaniya, P.s.
Shergarh, Tehsil Shergarh, District Jodhpur.
10. Sumer Singh S/o Ganga Singh, R/o Village Jethaniya, P.s.
Shergarh, Tehsil Shergarh, District Jodhpur.
11. Tulas Singh S/o Ganga Singh, R/o Village Jethaniya, P.s.
Shergarh, Tehsil Shergarh, District Jodhpur.
12. Nem Singh S/o Ganga Singh, R/o Village Jethaniya, P.s.
Shergarh, Tehsil Shergarh, District Jodhpur.
13. Mehtab Singh S/o Rewat Singh, R/o Village Jethaniya, P.s.
Shergarh, Tehsil Shergarh, District Jodhpur.
14. Babu Singh S/o Ganpat Singh, R/o Village Khudiyala P.s.
Balesar, Tehsil Balesar, District Jodhpur.
15. Jabbar Singh S/o Bhanwar Singh, R/o Village Bhalu, P.s.
Shergarh, Tehsil Shergarh, District Jodhpur.
16. Girdhar Singh S/o Not Known, R/o Tehsil Shergarh,
(Downloaded on 08/05/2025 at 09:44:19 PM)
[2025:RJ-JD:21903] (2 of 3) [CRLW-1267/2025]
District Jodhpur.
----Respondents
For Petitioner(s) : Mr. Madan Singh Rathore
For Respondent(s) : Mr. Narendra Singh Chandawat, PP
HON'BLE MR. JUSTICE KULDEEP MATHUR
Order
07/05/2025
The criminal writ petition has been preferred by the
petitioners under Article 226 of the Constitution of India seeking
direction for being provided with adequate security and protection.
The petitioners both being major persons claim to have
performed a love marriage. They submit that the marriage was
performed against the wishes of their parents and thus, they feel
threat to their lives at the hands of private respondents, who are
their relatives. The petitioners allegedly approached the concerned
respondent authorities, with a prayer to be provided with
adequate protection but no heed has been paid to their request so
far.
The documents pertaining to the age of the petitioners and
the marriage ceremony performed between them have been filed
on record. Thus, taking cue from the judgment rendered by the
Hon'ble Supreme Court in the case of Lata Singh Vs. State of U.P.
Reported in AIR 2006 SC 2522, the prayer made by the petitioners
for directing the concerned respondent authorities to provide
protection to the petitioners deserves to be accepted.
[2025:RJ-JD:21903] (3 of 3) [CRLW-1267/2025]
The concerned respondent authorities shall have the matter
enquired into and if so required, appropriate protection shall be
provided to the petitioners as and when warranted. The concerned
respondent authorities shall ensure that no harm is caused to the
petitioners, who have performed a love marriage.
The criminal writ petition is accordingly disposed of.
(KULDEEP MATHUR),J
242-divya/-
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